KAVITA Vs. SHIVANAGOUDA

JUDGEMENT

(1.) Claimants are in this appeal being not satisfied with the judgment and award passed by the Senior Civil Judge and M.A.C.T. Gangavathi (hereinafter referred to as "the Tribunal" for short) in MVC No.513/2015 dated 06.07.2017.

(2.) The necessary facts for disposal of the appeal are as under:

(3.) The principal contention on which the learned counsel for the appellants/claimants is questioning the award of the compensation is that, the Tribunal has grossly erred in deducting 50% of the total salary since the claimants are getting pension, which is incorrect and improper. He also contends that even on other heads, the compensation awarded by the Tribunal is illegal and sought for enhancement.